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Judgment
The learned counsel for the Merchant Banker, Respondent No.3 states that he does not wish to file any reply to the memo of appeal. We find that no one appears for the Target Company, Respondent No. 2, nor any reply has been filed. In view of the aforesaid, let the matter now be listed for admission and for final disposal on June 17, 2021.
Parties are directed to take instructions from the Registrar 48 hours before the date fixed in order to find out as to whether the matter would be taken up for hearing through video conference or through physical hearing.
The present matter was heard through video conference due to Covid-19 pandemic. At this stage it is not possible to sign a copy of this order nor a certified copy of this order could be issued by the registry. In these circumstances, this order will be digitally signed by the Private Secretary on behalf of the bench and all concerned parties are directed to act on the digitally signed copy of this order. Parties will act on production of a digitally signed copy sent by fax and/or email.